Ashutosh Kumar Sahay vs The State Of Jharkhand
2022 Latest Caselaw 1607 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr.M.P. No. 39 of 2022
               1. Ashutosh Kumar Sahay
               2. Nutan Sahay                                               ... Petitioners
                                               -Versus-
               1. The State of Jharkhand
               2. Nupur Chandra                                             ... Opposite Parties
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               CORAM:         HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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               For the Petitioners                : Mr. Prabhat Kumar Sinha, Advocate
               For the Opposite Party-State       : Mr. Shailendra Kumar Tiwari, Spl.P.P.
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04/21.04.2022. Learned counsel appearing for the petitioners submits that the daughter of the complainant Kanu Priya and the son of the petitioners in the month of November-December, 2017 went to Singapore to get them settled there. He submits that Kanu Priya, who is daughter-in-law of the petitioners did her Management course from Harvard and the cost and expense of the whole course was borne by the son of the petitioners, which is evident from the pro-forma invoices. He further submits that the daughter of the complainant had gone beyond tolerable limit of the son of the petitioners, the son of the petitioners preferred a divorce proceeding, being Case No. FC/D5283/2020 on 19.11.2020. He also submits that the daughter of the informant has also prayed for divorce, but on her own terms. He further submits that the mediation commenced and finally in terms of interim judgment dated 10.06.2021 passed by Family Justice Court of the Republic of Singapore dissolved the marriage, the said order is annexed as Annexure-6 of this petition. He submits that informant, who is mother-in-law of the son of the petitioners, residing at Ramgarh has filed the petition for restitution of conjugal life before the court of learned Principal District Judge, Ramgarh.

Let notice be issued upon the O.P. No. 2 under registered cover with A/D as well as by ordinary process, for which, requisites etc. must be filed within one week.

No coercive step shall be taken against the petitioners, in connection with Mahila P.S. Case No. 07 of 2021 [arising out of Complaint Case No. 332 of 2021], pending in the Court of learned Judicial Magistrate, 1 st Class, Ranchi till the next date.

Let this matter be tagged with Cr.M.P. No.1568 of 2021. Post this matter on 07.06.2022.

(Sanjay Kumar Dwivedi, J.) Ajay/